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National Company Law Tribunal judgments

20,326 judgments · page 79 of 1,017

Tribunals and Commissions14 Nov 2025

Kotak Mahindra Bank Limited Vs Anil Tayal & Ors.

National Company Law Tribunal · (2025) 11 NCLT CK 2186

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 5(8), 5(8)(f), 5(7), 3(6)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 9A, 12, 12(1)

Tribunals and Commissions14 Nov 2025Disposed Of

Prudent ARC Ltd Vs SAR Ispat Pvt Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2187

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 29A, 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 32A(1), 32A(2), 43, 45, 53, 60(5), 61, 61(3), 66, 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35(1)(c), 38, 38(1B), 38(4), 38(4)(b), 38(4)(c), 39, 39(4), 40Companies Act, 1956

Tribunals and Commissions14 Nov 2025

Bank Of Baroda Vs Mr. Vivek Kumar

National Company Law Tribunal · (2025) 11 NCLT CK 2188

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 5(7), 5(8), 5(8)(f), 5(8)(i)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions13 Nov 2025Allowed

HDFC Bank Ltd Vs Shri Bhagwati Agro Industries Pvt Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2189

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(5)(a), 3(12), 4(1), 14, 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions13 Nov 2025Allowed

Bank Of Maharashtra Vs IVantage India Pvt Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2190

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8, 10, 12, 14, 34(1)IBC, 2016-Section 7, 59 (7)

Tribunals and Commissions13 Nov 2025

Punjab National Bank Vs Unijules Life Sciences Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2191

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 32A, 36(4)(a)(iii), 53, 53(1), 61, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1A), 39(4)Employees' Provident Fund and Miscellaneous Provisions Act, 1952

Tribunals and Commissions13 Nov 2025

L&T Finance Limited Vs Sterling Healthcare Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2192

Insolvency and Bankruptcy Code, 2016-Section 15, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 32A, 43, 45, 49, 50, 53, 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013

Tribunals and Commissions13 Nov 2025

Eastern Power Distribution Company of Andhra Pradesh Ltd. Vs Samir Kr. Bhattacharya, Liquidator of Implex Metal & Ferro Alloys Ltd. & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2058

Insolvency and Bankruptcy Code, 2016-Section 60(5), 42, 53National Company Law Tribunal Rules, 2016-Rule 11, 48, 48(2)Limitation Act, 1963-Section 5

Tribunals and Commissions13 Nov 2025Allowed

Baba Iron Industries Private Limited Vs Matarani Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2060

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 4, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)

Tribunals and Commissions13 Nov 2025

Canara Bank Vs Ananya Wood Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2076

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 25(h)(2), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1), 31(4), 32A, 45, 53, 53(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 31A(1), 35, 36, 36(2)(a), 36(4), 36A(1), 36A(12), 36(B)(3), 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(2)(d), 39, 39(4)Companies Act, 2013-Section 2(60)

Tribunals and Commissions13 Nov 2025

L&T Finance Limited Vs Sterling Healthcare Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2193

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 15, 43, 45, 49, 50, 66, 68, 70, 71, 72, 73 and 74, 30(2), 53, 53(1), 29A, 30(2)(a) to 30(2)(f), 21(2), 30(1), 32A, 31, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 35A, 38, 37, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A)Companies Act, 2013

Tribunals and Commissions13 Nov 2025

Tata Capital Financial Services Ltd Vs Maheshwary Ispat Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2064

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 35F, 33(2)

Tribunals and Commissions13 Nov 2025

Employees' Provident Fund Organization, Indore Vs Chaya Gupta, Liquidator of M/s Rajpal Autolink Pvt Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2194

Insolvency and Bankruptcy Code, 2016-Section 19(2), 33(2), 33(5), 36(4), 36(4)(a)(iii), 38, 52, 53, 60(5), 155National Company Law Tribunal Rules, 2016-Rule 11Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 7-A, 7-Q, 11, 11(2), 14-B

Tribunals and Commissions13 Nov 2025Allowed

Variant Commercial Private Limited Vs Indian Mining Works Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2078

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 34(1), 18(1)(c), 33(7), 35(1), 14, 33(5), Chapter IIINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017

Tribunals and Commissions12 Nov 2025Dismissed

Nova Castle Apartment Owner's Association & Anr. Vs K. Parameshwaran Nair & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2084

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(C), 5(7), 5(28), 7, 21, 21(4)(a), 21(6A), 22, 23(1), 30(2), 31NCLT Rules, 2016-Rules 11 and 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 24(2), 34, 37(m)

Tribunals and Commissions12 Nov 2025Allowed

63 Ideas Infolabs Private Limited Vs Kanjiravelil Traders Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2086

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 3 (12), 4, 14, 13(2), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)

Tribunals and Commissions12 Nov 2025Allowed

M/s. Maan Sarovar Properties Development Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2195

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 33(7), 7, 12, 14, 34(1), 35(1)NCLT Rules, 2016-Rule 11Income Tax Act, 1961-Section 178

Tribunals and Commissions12 Nov 2025Allowed

M/s. Fossil Logistics Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2196

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 33, 33(1), 33(1)(a), 33(5), 33(7), 34, 34(1), 35(1), Chapter III of Part IIIncome Tax Act, 1961-Section 178IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 39(4)

Tribunals and Commissions12 Nov 2025

Rakesh Kumar Jain Vs Ms. Sabena Puri & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2197

Insolvency and Bankruptcy Code, 2016-Section 45, 45(2), 19(2), 10, 43, 50, 66

Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Bajrang Realtors Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2198

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 3(12), 5(7), 4(1), 7(5)(a), 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 19, 20, 15, 17, 18, 20 & 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)